MERCY BISSY JOSEPH Vs. K. U. ALOYSIUS

JUDGEMENT

(1.) This revision petition has been filed by the petitioner against the order dated 30.07.2015 passed by the State Commission in First Appeal No.692 of 2012.

(2.) The brief facts of the case are that the petitioner/complainant booked a flat with the respondent/opposite party by paying Rs.1.50 lakh. The complaint was filed by the petitioner alleging deficiency on the part of the respondent/opposite party that the possession of the flat was not given in time though the complainant was ready to deposit the total price of the flat. The District Forum vide its order dated 31.05.2012 passed the following order :

(3.) Aggrieved by the order of the District Forum, the opposite party preferred an appeal bearing No.692/2012 before the State Commission. The State Commission modified the order of the District Forum vide its order dated 30.07.2015 and set aside the relief granted under Set 'A' and also set aside the option given to the complainant to choose relief between Set 'A' and Set 'B'.